Himachal Pradesh High Court
CRMMO/561/2018 on 12 July, 2019
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
Cr.MMO No. 561 of 2018 .
12.07.2019 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Manika Mittal, Advocate for the petitioner.
Mr. Vikas Rathore, Addl. A.G for respondent No.1.
Mr. Vinod Kumar Thakur, Advocate for respondents No. 2 and 4 to 6.
Learned Additional Advocate General has placed on record the written instructions. The copy of Parivar Register duly attested by the Assistant Commissioner (Development)-cum-Block Development Officer, Sujanpur, District Hamirpur and other relevant record has also been annexed thereto. The affidavit of Swaroop Chand dated 16.5.2011 stating therein the names of his family members for making entires in the family register has also been annexed to the written instructions. As per resolution of Gram Panchayat dated 1.1.2012, the entries qua the petitioner made previously in 1979 in the Parivar Register "missing" have been deleted and it was unanimously resolved to enter his name in the Gram Panchayat. Consequently, his name and that of other members of his family have been entered against Serial No. 112 in the Parivar Register.
Learned counsel seeks adjournment to have instructions in the matter. Allowed. List on 26.07.2019.
(Dharam Chand Chaudhary) Judge July 12, 2019 (naveen) ::: Downloaded on - 29/09/2019 00:45:18 :::HCHP